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Supreme Court Of India judgments

59,848 judgments · page 506 of 2,993

Supreme Court09 Aug 2017Disposed Of

Anil Harikisan Navandar Vs State of Maharashtra

Supreme Court Of India · (2017) 08 SC CK 0158

Code of Criminal Procedure, 1973, Section 482, Section 438, Section 173(2) - Saving of inherent powers of High Court - Direction for grant of bail to person apprehending arrest - Report of police officer on completion of Investigation
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Supreme Court09 Aug 2017Disposed Of

Daya Kishan Joshi & Anr. Vs Dynemech Systems Pvt. Ltd.

Supreme Court Of India · 2017 AAC 2304 : AIR 2017 SC 4134 : AIR 2017 SC (CIV) 2970 : 2017 AIR(SCW) 4134 : (2017) LabIC 4197 : (2017) 8 Scale 656 : (2017) 7 SCR 587 : (2018) 11 SCC 642

Employees State Insurance Act, 1948, Section 2(8) - DefinitionsEmployees Compensation Act, 1923, Section 3(1), Section 4, Section 22, Section 4(1)(a)
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Supreme Court09 Aug 2017Allowed

N.A.L. Layout Residents Association Vs Bangalore Development Authority & Ors.

Supreme Court Of India · AIR 2018 SC 763 : (2017) 13 SCR 1053 : (2018) 12 SCC 400 : (2017) 8 JT 224 : (2017) 8 Scale 726

General Clauses Act, 1897, Section 21 - Power to issue, to include power to add to, amend, vary or rescind, notifications, orders, rules or byelawsLand Acquisition Act, 1894, Section 6, Section 16, Section 48, Section 16(2) - Declaration that land is required for a public purpose - Power to take possession - Completion of acquisition not compulsory, but compensation to be awarded when not completed - Power to take possession
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Supreme Court09 Aug 2017Allowed

Basant Rao Guhe Vs State of Madhya Pradesh

Supreme Court Of India · AIR 2017 SC 3713 : 2017 AIR(SCW) 3713 : (2017) 3 RCR(Cri) 1024 : (2017) 8 Scale 594 : 2018 AIR(SC)(CRI) 65

Prevention of Corruption Act, 1988, Section 19, Section 20, Section 13, Section 7, Section 13(2), Section 13(1)(e) - Previous sanction necessary for prosecution - Presumption where public servant accepts gratification other than legal remuneration - Criminal misconduct by a public servant - Public servant taking gratification other than legal remuneration in respect of an official act - Criminal misconduct by a public servant - Criminal misconduct by a public servant
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Supreme Court08 Aug 2017Disposed Of

Monica Kumar & Anr. Vs State of U.P. & Ors.

Supreme Court Of India · (2017) 4 MadLJ(Cri) 171 : (2017) 8 Scale 603 : (2017) 8 SCR 550 : (2017) 16 SCC 169

Constitution of India, Article 226, Article 32 - Power of High Courts to Issue certain writs - Remedies for enforcement of rights conferred by this PartCode of Criminal Procedure, 1973, Section 156(3) - Police officers power to Investigate cognizable caseIndian Penal Code, 1860, Section 324, Section 332, Section 353, Section 504 - Voluntarily causing hurt by dangerous weapons or means - Voluntarily causing hurt to deter public servant from his duty. - Assault or criminal force to deter public servant from discharge of his duty - Intentional insult with intent to provoke breach of the peace
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Supreme Court08 Aug 2017Dismissed

The Citizen Co-Operative Society Limited Vs Assistant Commissioner of Income Tax

Supreme Court Of India · AIR 2017 SC 5147 : 2017 AIR(SCW) 5147 : (2017) 297 CurTR 225 : (2017) 397 ITR(SC) 1 : (2017) 8 JT 171 : (2017) 8 Scale 616 : 2018 AIR(SC)(CIV) 306 : (2017) 9 SCR 361 : (2017) 9 SCC 364 : (2017) 8 JT 171

Income Tax Act, 1961, Section 68, Section 68, Section 68, Section 68, Section 80P, Section 80P, Section 80P, Section 80P, Section 80P(2)(a)(i), Section 80P(2)(a)(i), Section 80P(2)(a)(i), Section 80P(2)(a)(i), Section 80P(4), Section 80P(4), Section 80P(4), Section 80P(4) - Cash credits - Deduction in respect of income of co-operative societies - Deduction in respect of income of co-operative societies - Deduction in respect of income of co-operative societiesBanking Regulation Act, 1949, Section 5(b) - Interpretation
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Supreme Court08 Aug 2017Allowed

P.D. Goel Vs High Court of Himachal

Supreme Court Of India · (2017) AllSCR 1821 : (2017) 154 FLR 926 : (2017) 3 SLJ 25 : (2017) 4 SCT 55 : (2017) 8 Scale 694 : (2017) 7 SCR 523 : (2017) 16 SCC 390

Himachal Pradesh Judicial Service Rules, 2004, Rule 14
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Supreme Court08 Aug 2017Allowed

Mahendra Subhashbhai Vankhede Vs The State of Gujarat Etc.

Supreme Court Of India · AIR 2017 SC 5059 : 2017 AIR(SCW) 5059 : (2017) AllMR(Cri) 4409 : (2017) 101 AllCriC 276 : (2017) 178 AIC 249 : (2017) 8 JT 146 : (2017) 9 Scale 79 : (2017) 7 SCR 672 : (2017) 15 SCC 591

Code of Criminal Procedure, 1973, Section 377 - Appeal by the State Government against sentenceIndian Penal Code, 1860, Section 114, Section 397, Section 401, Section 376, Section 363, Section 366, Section 377 - Abettor present when offence is committed - Robbery or dacoity, with attempt to cause death or grievous hurt - Punishment for belonging to gang of thieves - Punishment for rape - Punishment for kidnapping - Kidnapping, abducting or inducing woman to compel her marriage, etc - Unnatural offences
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Supreme Court04 Aug 2017Dismissed

State through Central Bureau of Investigation Vs Dr. Anup Kumar Srivastava

Supreme Court Of India · AIR 2017 SC 3698 : 2017 AIR(SCW) 3698 : (2017) 3 RCR(Cri) 945 : (2017) 8 Scale 516 : 2018 AIR(SC)(CRI) 120 : (2017) 9 SCR 341 : (2017) 15 SCC 560 : (2017) 8 JT 78

Code of Criminal Procedure, 1973, Section 482, Section 482, Section 161, Section 161, Section 164, Section 164 - Saving of inherent powers of High Court - Saving of inherent powers of High Court - Examination of witnesses by police - Examination of witnesses by police - Recording of confessions and statements - Recording of confessions and statementsIndian Penal Code, 1860, Section 120B, Section 120B - Punishment of criminal conspiracy - Punishment of criminal conspiracyPrevention of Corruption Act, 1988, Section 8, Section 8, Section 10, Section 10, Section 13, Section 13, Section 7, Section 7, Section 12, Section 12, Section 13(2), Section 13(2), Section 13(1)(d), Section 13(1)(d) - Taking gratification, in order, by corrupt or illegal means, to influence public servant - Taking gratification, in order, by corrupt or illegal means, to influence public servant - Punishment for abetment by public servant of offences defined In section 8 or 9 - Punishment for abetment by public servant of offences defined In section 8 or 9 - Criminal misconduct by a public servant - Criminal misconduct by a public servant - Public servant taking gratification other than legal remuneration in respect of an official act - Public servant taking gratification other than legal remuneration in respect of an official act - Punishment for abetment of offences defined In section 7 or 11 - Punishment for abetment of offences defined In section 7 or 11 - Criminal misconduct by a public servant - Criminal misconduct by a public servant - Criminal misconduct by a public servant - Criminal misconduct by a public servant
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Supreme Court04 Aug 2017Allowed

U. Manjunath Rao Vs U. Chandrashekar & Anr.

Supreme Court Of India · AIR 2017 SC 3591 : 2017 AIR(SCW) 3591 : (2017) 6 MadLJ 489 : (2017) 8 Scale 488 : (2017) 7 SCR 608 : (2017) 15 SCC 309 : (2017) 7 JT 498

Code of Civil Procedure, 1908, Section 96, Order 41Rule 31 - Appeal from original decree
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Supreme Court04 Aug 2017Dismissed

Haris K. Vs Saju George and Anr.

Supreme Court Of India · (2017) 08 SC CK 0141

Constitution of India, Article 142 - Enforcement of decrees and orders of Supreme Court and orders as to discovery, etc
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